B.PADMANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed seeking a direction to the respondents to give admission to the petitioner's son P.Ranjiv aged about 4 years in entry level class in the 5th respondent's school under the Right of Children to Free and Compulsory Education Education Act 2009.

(2.) The learned counsel for the petitioner submitted that the petitioner has approached the 5th respondent school seeking admission for his son, who was aged about 4 years, in the entry level for the academic year 2018 - 2019. But, the 5th respondent has not accommodated the petitioner's son. The learned counsel for the petitioner further submitted that under Section 12(1)(c) of the Right of Children to Free and Compulsory Education Act, 2009 and Rules 8 and 9 of Right of Children of Free and Compulsory Education Rules 2010, it is the duty and responsibility of the respondent No.5, to reserve at least 25 % of seats in entry level admission to accommodate the people of disadvantaged and weaker section of community. But, the 5th respondent has committed some irregularities in the admissions. Therefore, the petitioner has approached this Court.

(3.) The third respondent in this case has filed a counter affidavit, wherein in paragraph 6, he has stated as follows: